High Courts21 Sept 1998
K. VENUGOPAL Vs COMMISSIONER OF INCOME TAX
Madras High Court · (2000) 163 CTR 436
COURT ARCHIVE
Madras High Court judgments, 1998
1,817 judgments · page 27 of 91
High Courts21 Sept 1998
COMMISSIONER OF INCOME TAX Vs JAYANT PATEL
Madras High Court · (2000) 163 CTR 367
High Courts18 Sept 1998Dismissed
Oswal Agro Mills Limited Vs The Commercial Tax Officer and The Assistant Collector (Preventive)
Madras High Court · (1998) 09 MAD CK 0166
Constitution of India, 1950 — Article 226
High Courts18 Sept 1998
Radhabai Ammal and Others Vs Vasuki Ammal
Madras High Court · (1999) 1 MLJ 124
High Courts18 Sept 1998
M/s. National Insurance Company Limited, Attur Vs Sengoda Gounder and seven others
Madras High Court · (1999) 1 ACC 386 : (2000) ACJ 828 : (1998) 2 CTC 553 : (1998) 3 MLJ 657
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 173
High Courts18 Sept 1998
Tamil Nadu Civil Supplies Corpn. Employees Union and others Vs Tamil Nadu Civil Supplies Corpn. Ltd. and others
Madras High Court · (1999) 1 CTC 310
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(3)Industrial Disputes Rules, 1958 — Rule 65
High Courts18 Sept 1998
S. Sonaiah Vs The Registrar, High Court and Others
Madras High Court · (1998) 3 MLJ 698
High Courts17 Sept 1998Dismissed
Tiruchirapalli Palporul Virkum Thozhilalar Sangam Vs The Commissioner, Corporation of Tiruchirapalli, Tiruchirapalli
Madras High Court · (1998) 2 CTC 610 : (1999) 1 LW 367 : (1999) 1 MLJ 264
Constitution of India, 1950 — Article 226
High Courts17 Sept 1998Dismissed
Hassan Barati Vs The Registrar, Dr. M.G.R. Medical University, The Secretary, Medical Council of India and The Registrar, Vinayaka Mission's Kirupananda Variyar Medical College
Madras High Court · (1998) 09 MAD CK 0146
Tamil Nadu Dr. M.G.R. Medical University M.B.B.S. Course Regulations — Regulation 15, 18, 22, 24, 24B
High Courts17 Sept 1998
S. Jina Chandran and Others Vs The Registrar of Co-operative Societies and Others
Madras High Court · (1999) 1 MLJ 431
Industrial Disputes Act, 1947 — Section 12(3)Tamil Nadu Co-operative Societies Act, 1983 — Section 153, 80, 81
High Courts17 Sept 1998
P. Ramasamy Vs The Tamil Nadu Public Service Commission
Madras High Court · (1999) 1 MLJ 1
High Courts17 Sept 1998Dismissed
K.P. Muthulingam and Others Vs The State of Tamil Nadu and The Kannampalayam Powerloom eavers Co-Operative Production and Sales Society Ltd.
Madras High Court · (1998) 09 MAD CK 0121
High Courts17 Sept 1998Dismissed
Ramasamy P. Vs Tamil Nadu Public Service Commission
Madras High Court · (1998) 2 LLJ 1002 : (1999) 1 MLJ 1
Tamil Nadu State Judicial Services (Cadre and Recruitment) Rules, 1995 — Rule 5
High Courts17 Sept 1998Dismissed
Precot Mills Ltd. Vs Central Board of Direct Taxes and Others
Madras High Court · (2004) 191 CTR 55 : (2004) 268 ITR 521
Income Tax Act, 1961 — Section 119(2), 234C
High Courts17 Sept 1998
Jina Chandran S. and Others Vs Registrar of Co-operative Societies and Others
Madras High Court · (1999) 1 LLJ 1268 : (1999) 1 MLJ 431 : (2000) WritLR 97
Industrial Disputes Act, 1947 — Section 12(3)
High Courts17 Sept 1998
Dhanalakshmi Vs Muthulakshmi and Another
Madras High Court · (1999) 1 MLJ 246
High Courts17 Sept 1998
Tiruchirapalli Palporul Virkum Thozhilalar Sangam Vs The Commissioner, Corporation of Tiruchirapalli
Madras High Court · (1999) 1 MLJ 264
High Courts17 Sept 1998Dismissed
Rekha Ranganathan rep. by her father and natural guardian Mr. G. Ranganathan Vs State of Tamil Nadu and The Member Secretary, Sports Development Authority of Tamil Nadu
Madras High Court · (1998) 09 MAD CK 0022
Constitution of India, 1950 — Article 15
High Courts17 Sept 1998Dismissed
Neelakanda Hindu Elementary School Pathai Vs The Director of Elementary Education, The District Elementary Education Officer, The Additional Asst. Ele. Edu. Officer and Hariharan
Madras High Court · (1998) 09 MAD CK 0021
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 — Rule 15